Section 212 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
212. Procedure on and after hearing of petition:
(1)Upon the hearing of the petition the Court shall ascertain whether the provisions of the Code and these Rules have been complied with, and shall determine whether notice thereof is to be served on any person. If the petition is admitted, the Court shall adjourn the further hearing to a fixed day, and the application shall within two days or such other period as may be fixed by the Judge, bring into Court the fees prescribed for issued of process, and, if the application is for arrest of the debtor the subsistence moneys fixed by the Judge under Order XXI, Rule 39(1) of the Code. At the adjourned hearing the Court may, if the prescribed fees and subsistence money have been paid, order process to issue; or in case of default, may extend the time for payment, or dismiss the petition. Provided that the Court may, if it thinks fit, on admitting the petition, in any case in which the prescribed fees and subsistence moneys have been paid order process to issue forthwith.(2)While making an order on an execution petition which involves termination or suspension or proceedings in execution the Court shall state clearly in its order whether the execution petition is terminated on the completion of execution or adjourned or dismissed.
